SHRI RAJBIR CHAUHAN Vs. MANAGEMENT OF DELHI TRANSPORT

JUDGEMENT

(1.) THE short question which arises for our consideration in this writ petition is whether the petitioner is entitled to count the period between February 05, 1991 to June 04, 2004 for the purpose of promotion, ACP, pension, gratuity etc.

(2.) THE facts relevant for the adjudication of the aforesaid issue are that the petitioner had joined the service under the respondent-corporation in the year 1982. His services were terminated on February 05, 1991. He challenged his termination before the Industrial Tribunal which culminated in an award dated September 13, 2002 wherein the Tribunal ordered his reinstatement with full back wages. The challenge of the respondent- corporation to the said award in WP(C) No.6254/2003 and WP(C) No.3883/2000 resulted in an order dated March 03, 2004 whereby this Court directed the respondent-corporation to take back the petitioner on duty. Accordingly, the petitioner was reinstated in service of the respondent-corporation on June 04, 2004.

(3.) THE writ petition is disposed of in the above terms.